- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) The petitioner are accused in a case registered under Sections 467/468/471/420/414/34 of the I.P.C. and Section 30(ii) of the Coal Mines Act, and under Section 33 of the Indian Forest Act.
(3.) The learned counsel appearing for the petitioners, has submitted that the petitioner no.1 Rafique Ansari @ Rafique Mian has already been arrested in this case. Therefore, his application for anticipatory bail has become infractuous. Accordingly the prayer for anticipatory bail of the petitioner no.1 namely Rafique Ansari @ Rafique Mian is dismissed as infractuous.;